Section 4 in The East Punjab Utilization of Lands Act, 1949
4. [ Payment of compensation. [Substituted for Section 4, by the East Punjab Utilization of Lands (Amendment) Act, 1953, Section 2 (Punjab Act 32 of 1953).]
- Where possession of any land has been taken under the last preceding section, compensation shall be paid in accordance with the provision of Section 23(1) of the Land Acquisition Act, 1894 (Act No. 1 of 1894) :Provided that from the compensation the Collector shall be competent to deduct the expenditure, if any incurred in elation to any preliminary process incidental to the utilization of the said land or in connection with any additional staff or services rendered necessary for such utilization and computed in the manner prescribed. The balance shall be paid to the person who in his opinion is entitled to receive the same, without prejudice to the rights of any other person who may be lawfully entitled to claim it].
